V C DEEPAMOL Vs. STATE OF KERALA

JUDGEMENT

(1.) The 4th respondent was appointed as an Upper Primary School Assistant in 1995 in the School of which the 3rd respondent is the Manager, in a regular vacancy. That was approved. She was, thereafter, promoted as an High School Assistant.

(2.) By Ext. PI, petitioner was appointed as a UPSA in the leave vacancy from 1-6-1998 to 31-3-1999.

(3.) In the academic year 1998-1999, Higher Secondary Course was sanctioned for the school.